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Madras HC Quashes ‘Worst Judgment’, Says 'Let This be Last Ruling Ever Written on Communal Grounds' - (28 Apr 2017)

Madras High Court has set aside a Judgment delivered by District & Sessions Judge No.II, Kancheepuram observing that impugned judgment is a classic example as to how a Court of Law in this Country should not pen down a judgment.

Tags : MADRAS HIGH COURT   DISTRICT & SESSIONS JUDGE NO.II   KANCHEEPURAM  

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